MANISHBHAI MAFATLAL SHAH Vs. SECRETARY

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondent Nos. 1 and 2. Mr.Nandish Chudgar, learned advocate waives service of rule on behalf respondent No.3 and respondent Nos.3 and 4 in respective petitions. Mr. R.C. Jani, learned advocate waives service of rule on behalf of respondent No.5 in SCA No.6871 of 2016.

(2.) Considering the similarity in the dispute and the subject matter being the same, both the petitions are taken up for joint hearing and disposal at the request of the parties. The parties have advanced identical contentions in these petitions and the written submissions submitted by the petitioners are on the same direction.

(3.) The petition being Special Civil Application No.6870 of 2016 is filed primarily for following prayers:-